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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)All summons served through electronic communication under sections 64 to 71 (both inclusive) shall be considered as duly served and a copy of such summons shall be attested and kept as a proof of service of summons.[Similar to Section 68 from Old CrPC-Also Refer]